Section 167(3) in The Chhattisgarh Municipalities Act, 1961
(3)Power of entry under special orders.- It shall be lawful for any officer to whom a warrant issued under sub-section (1) is addressed if the warrant contains a special order authorising him in this behalf, but not otherwise, to break open at any time between sunrise and sunset, any outer or inner door or a window of the building in order to make the distress directed in the warrant, if he has a reasonable ground for believing that such building contains property which is liable to seizure under the warrant, and if after notifying his authority and purpose and duly demanding, admittance, he cannot otherwise obtain admittance:Provided that such officer shall not enter or break open the door of any apartment appropriated to the use of women, until he has given not less than three hours' notice of his intention and had given such women an opportunity to withdraw.
